CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,955 judgments · page 687 of 2,398

High Courts03 Jun 2014

Siddaling Vs The State

Karnataka High Court · (2014) 06 KAR CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Land Revenue Act, 1964 — Section 192(A)Mines and Minerals (Development and Regulation) Act, 1957 — Section 22
Read judgment
High Courts02 Jun 2014Allowed

Sripad Vs Ramadas M. Shet

Karnataka High Court · (2014) 4 AKR 98 : (2015) 1 BC 278 : (2014) 4 Crimes 440 : (2014) 5 KarLJ 283

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
Read judgment
High Courts02 Jun 2014Dismissed

Mahadevamma Vs State

Karnataka High Court · (2014) 06 KAR CK 0184

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(9)
Read judgment
High Courts02 Jun 2014Allowed

Ravi Vs The State of Karnataka

Karnataka High Court · (2014) 5 KarLJ 363

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120-B, 212, 34, 420
Read judgment
High Courts02 Jun 2014Allowed

Raghunath Vs State

Karnataka High Court · (2014) 06 KAR CK 0180

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
Read judgment
High Courts02 Jun 2014Allowed

Vinay Vs State of Karnataka

Karnataka High Court · (2014) 06 KAR CK 0169

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323, 34, 341, 504
Read judgment